BALBIR KAUR Vs. STATE OF DELHI

JUDGEMENT

(1.) Exemption is allowed subject to all just exceptions. Bail Appln. No. 2644-45/2006:

(2.) The petitioners seek anticipatory bail in case vide FIR No. 40/2006 under Section 420, IPC registered against them with Police Station Connaught Place.

(3.) Notice. Mr. Sunil K. Kapoor and Mr. Sunil Sharma APPs for the State accepts notice for the State. Mr. Vijay Aggarwal, Advocate is also present for the complainant.